Allahabad High Court
Smt. Urmila Devi And Others vs The New India Insurance Company ... on 20 February, 2020
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- FIRST APPEAL FROM ORDER No. - 410 of 2001 Appellant :- Smt. Urmila Devi And Others Respondent :- The New India Insurance Company Limited, Lucknow And Others Counsel for Appellant :- Shiv Kumar Sharma,B.L. Bharti Counsel for Respondent :- Sanjeev Aggarwal Hon'ble Jaspreet Singh,J.
None appears for the appellants.
Sri I.P.S. Chaddha, learned counsel for the New India Assurance Company Ltd. appears on behalf of respondent no.1.
This Court by means of the order dated 13.02.2020 has passed the following order:-
"The appeal is of the year 2001. The matter was adjourned on the illness of Sri B.L. Bharti, learned counsel for the appellant on 05.02.2020. The Court had fixed the matter on 13.02.2020. Today, an illness slip has been received by Sri B.L. Bharti, learned counsel for the appellant. In the interest of justice, the matter is passed over for the day.
It is made clear that in case if none appears on the next date, the Court shall be constrained to pass appropriate orders. List this matter in the next week peremptorily."
From the perusal of the order sheet it indicates that the matter has been adjourned at the behest of learned counsel for the appellants on several occasions, coupled with the fact that the appeal is of the year 2001.
Considering the aforesaid, this Court is not inclined to adjourn the matter.
Accordingly, the appeal is dismissed for want or prosecution. Consigned to records.
Order Date :- 20.2.2020 Asheesh